Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Telangana - Subsection Section 62(2) in Telangana Value Added Tax Act, 2005 (2)No prosecution for any offence under the Act shall be instituted except with the written consent of the Commissioner.
